Section 12 in The Maharashtra National Law University Act, 2014
12. Term of office of members of General Council.
(1)The term of office of the members of the General Council, other than ex officio members shall, subject to the provisions of sub-sections (2), (3) and (4), be three years.(2)Where a member of the General Council becomes such member by reason of the office or appointment he holds or is a nominated member, his membership shall terminate when he ceases to hold such office or appointment or, as the case may be, his nomination is withdrawn or cancelled.(3)A member of the General Council shall cease to be a member, if he resigns or becomes of unsound mind or becomes insolvent or is convicted of an offence involving moral turpitude or if such member, other than the Vice-Chancellor, accepts a full time appointment in the university or if he fails to attend three consecutive meetings of the General Council without obtaining the leave of the Chancellor.(4)A member of the General Council may resign his office by a letter addressed to the Chancellor and such resignation shall take effect as soon as such resignation has been accepted by the Chancellor.(5)Any vacancy in the General Council shall be filled either by appointment or nomination, as the case may be, of a person by the respective authority, entitled to make the same and the person so appointed or nominated shall hold office so long only as the member in whose place he is appointed or nominated could have held office if the vacancy had not occurred.
